Section 11 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
11. Filing of counter-statement to the appeal or application and other documents by the respondent.
- After receipt of the appeal or application filed in the prescribed Form 1 or Form 2, as the case may be given in the First Schedule, the respondent may file two complete sets of counter-statement in the Form 1 of the First Schedule along with fees and documents including evidence in the form of affidavits, if any, in paper-book form before the Registry within two months from the date of service of the notice on him of the filing of the application or appeal and a copy of the counter-statement along with the documents shall be served to the applicant or appellant by the respondent directly under intimation to the Registry and the case shall then proceed for hearing.
